GAYATRI INFRASTRUCTURE AND DEVELOPMENT PVT LTD,MUMBAI vs. INCOME TAX OFFICER 9(3)(1), MUMBAI, MUMBAI
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IN THE INCOME TAX APPELLATE TRIBUNAL“G” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical Hearing) Gayatri Infrastructure and ITO - 9(3)(1), Mumbai Marine Lines, Mumbai-400020 Hanuman Road, Vile Parle East, Mumbai 400057 [PAN: AADCG 4875 F] Appellant / Assessee Respondent / Revenue Assessee by Shri Ashish Thakurdesai, CA / AR Revenue by Shri Basavaraj Hiremath,CIT- DR Date of Institution 25.01.2026 Date of hearing 29.07.2026 Date of pronouncement 29.07.2026 Order under section 254(1) of Income Tax Act
PER PAWAN SINGH, JUDICIAL MEMBER:
These two appeals by assessee are directed against the separate orders of ld. CIT(A)/NFAC both dated 13.11.2025 for Assessment Year (AY) 2015-16. In ITA 695/Mum/2026, the assessee has challenged the validity of assessment order passed under section 147 r.w.s. 144. In ITA No. 696/Mum/2026, the assessee has challenged the validity of penalty levied under section 271(1)(c). In both the appeal the facts are common, thus, both the appeals were clubbed together and are deci
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